Chattisgarh High Court
M/S Ntpc Ltd vs M/S Pma Constructions Co on 19 July, 2022
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
ARBA No. 64 of 2021
• M/s NTPC Ltd. P.O. Ujwalnagar, Sipat, District Bilaspur (Chhattisgarh)
49555- Also At Corporate Office, Ntpc Bhawan, Core 7, Scope
Complex, 7, Institutional Area, Lodhi Road, New Delhi 110003,
District : New Delhi, Delhi --- Petitioner
Versus
• M/s PMA Constructions Co. Plot No. 7, Bajaj Apartment, Flat No. 01,
Trimurti Nagar, Ring Road, Nagpur, Maharashtra 440022, District :
Nagpur, Maharashtra --- Respondent
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For Applicant : Mr. Anup Majumdar, Adv.
For Respondent : None.
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Hon'ble Shri Justice Goutam Bhaduri & Hon'ble Shri Justice Deepak Kumar Tiwari Order on Board by Justice Goutam Bhaduri J. 19.07.2022 Heard on IA No.1 - Application for withdrawal of ARBA No.64/2021.
2. It is contended that the instant arbitration appeal would not be maintainable and in a different forum the remedy is available. Hence, learned counsel prays for withdrawal of this appeal with liberty to file it before the appropriate forum available under the law.
3. In view of the aforesaid submission, this appeal is dismissed as withdrawn with liberty to avail the appropriate remedy.
4. At the request of counsel for the appellant, Certified Copy of the order dated 07.07.2021 (Annexure A/1) be returned after retaining its photocopy.
Sd/- Sd/-
(Goutam Bhaduri) (Deepak Kumar Tiwari)
Judge Judge
Ajay